Nippon Sheet Glass Co. Ltd. vs Raman Fibre Sciences Private Limited on 11 February, 2011

[Cites 3, Cited by 0]

Karnataka High Court

Nippon Sheet Glass Co. Ltd. vs Raman Fibre Sciences Private Limited on 11 February, 2011

Equivalent citations: 2011 CRI. L. J. 2702, 2011 (2) AIR KANT HCR 487 (2011) 2 KCCR 1085, (2011) 2 KCCR 1085

Bench: V.Jagannathan

IN TM 1:?) .HIGE**I COURT OF KA.RNA'.I'A.KA. AT EEANGALORE

I')2H:ed: This the 1. 1"' day of Februar},-' 20} 1
BEFORE

THE HONBLE EVIRJUSTICE ¥?'..}AGANNA'3fH?Q.§'__' '; " 

CRL.P.N0.4~il2 1. /201 O

B ZET'\aV E E-N:

NIPPON S£iE£<:'J' GLASS cox 1;m.._    _ * "

A COMPANY REGiS'£'ER_EI) {M13312 'rm: LAWS.

OF JAPAN :~1Av'1N<3 FPS REG1S'f'!3I{EI) OI4''F_IC''E';_'.= ;

AT SUMI'I'OMO FUDOSAN Mim *1-'Wu-\1_V BUELDENG. 

WEST WING. 5~27, ME"FA._3 W !::£~1'OMjE,, "  

MINATO-KU TOKYO. 10.89632. 1. ..s:;.rxz>Az_\2f,» A.

REP BY MR KENICHIRO F~UKA'E.    "

GENERAL MANAG:aI<wsA2.1+:SV% ' v_ é " 
5'    ,    PETITIONER

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FOR 5212: CYRH;{'RAS.{\D_TPA_IS\ -ADV.)
AND:

£zA;:xﬁ'AN'LA 1215:4313: ~sMéiEN§:Es I-3I?_iVA'£'f:? L1E\/IITESD,

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. E'sT_'? CROSS', '?'..'m 'B' MAIN, 4"" BLOCK.

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 .'§::x5f..}é.£3"&_* .t"':;*$ ,§xEj'I'14-iOI{iZI§1) SIGN;-XTORY,

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    RE3SPONDEN'I'

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NO.Il968E3/Z3010} P.EN.[)§NG- ON "I"§"£I%Z I'-"ILE OF' 'I{'}~{.{£'__'_\:'I:{I

AI)I3L CMNI. EBANGALOREE CIT'? FCER '.1'}"iIi1 Of*"1"5£'§:1".«§_!('LTE'}

P f U ,1' S 500 OF 'E".Z*§E:'. IPC.

Tms I-"E?fI'f'1'§OE\E comm} ON FOR AL}n.£.IS$;k1c;:*£.:f:':;:;is V' "

DAY, 'Fi*'E§§ COURT MADE 'i"E*Il?3 I7OIV_:LO'§ViN_G--«:&' .3
O¥Zw-QER   '  
' Comparative  H  t1vafv"t'3--   
order of the day i1jr.tf)cia.y'5§"   to
fierce (:ompet:1't:ive  takes out

adV<r3rt'i.sen:1e_nt'«sgmtinig thaf t1iS'~vpr(gdLi<:E is superior to
2111_()t:her's5 pn:.i'c11.£(it";._  {;1r_§,h.-- adVc:r't,1's<3n'1e11i: can
be <:h__ara:;<:i'.<-:i*i*i:§::?}:»  as'*CEé'£3:11nz%§é,01'y in ."f1E1'€,U3T'€ so as 110
at1:ra<:"{. S'e4Ct%i0'r1V"5O'O  c){§*PC. This is the quest.i0r1 that

hag Vcmppe<f1'~.L1:p for c:onsiderai'.i(>n in this naaifmr

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*si;:«1:1n1V0;§1',s+;._ €'f<;Vi3.11e petitioner affier {taking c:0g3_":i.2:a1_1Ce: of

théé :;ff'V<~:ar1€é€:: mmishabie LI.'l"ld€;'.I' se(:i:i0n 500 of the EPC.

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'i'h<;>, pei..it.ic>:'1er;,,s21id to be a 2.'e_pL1t:e~d <:<",=1:1paI13:*

im%orp0rat:ec:i in J a.p2s,r1 e1'1gagecI in the busizless -<_'>'£'»<,s}é;~11é*

of b2:1i:t.ery s€,para.1'()1fs for over 35  "

1"esp0ncie'nt is aiso in the? SE11')-1f;'f"b"i.ISi}§(3SS!ka€i°£';£'Ix hi8 

prodlici: is knowrl by the :1ai':3"I€é'--.  2 Tfre

respondent' iSSLE(:',d an e1.cii}@1t£fi&s¢n1éfai;__

I)ire<:1o:'y 8: Year vB§.)(>'k 2008 Ciaiming that his excelient, \PVh€I'€3€1S poor quality.

Thereaﬁ.er' placed an acive;ji.ise17£1t3rii'_V 1'I1.?i'4[.1"15"34'E3}"i"U.i€3I'_§J' T)ire:ct'.ory 8;. Year Book. giviI1g'v~.a (3O12':§3airE2;'tiva_{:13_;i1"i_df various i:2atteries and it was H"if;?I1'{7.fOf1 Cd. th€3fé'i?IT1' that the SPG battxzries are m_0re_e;x:ceE}e:1t.tV1.f:.an:_ I~ii'¥Sep. it is this adver"t,isemeni'. t.h.a1:'--&: i:I*iggcé1'e€i¢1V(j:ga]. 1'10tiCe being issued by the .'i"~",'f';",;}')i'}1'.i','\TE:A'fjiE'1:'{':"ii} Ass<)(:iai:ed Traciers to the: eff<:ct that '€13:-;2 é:cI\z§ri.is::;§;e%3'11: placed on 21.1.10, \Vhf3i"(3iI1 the phi*as€:ss ":L§1'j::t.£:3ci W-'{;'.3'(5 "E3e=:w2:z3:*t3 and Cicmlpelm' ancl 'I%::éxA;'2_';:z't;%&V<:§i" F'.:»:1Es.=;e CEaim..<s;' and °C.hr2<i:k the data before f;:1g3i:'1;_.:g';»..ra%L'e?:'<;? é1{.f{.?{§§"{ii1'1§§ iii} the I"€;"/'f::"<:p(.?I"E"£€ii.€ffTi'TI§E§}§ am{m:1i:.€3d S"

as ..

,W, to dispamgggilag the 1"e:3pe:":dem'5~f, pr(>du.(:t. N'<)1.i<:e was therefore iesmed by the 're,s3p0ncien.ti on 10.3.10 to issue 22 If&":'€?(3(?211f.i()I1 of the c:<:31':zc:err:e(:i aciVe.rt4iseme.ni5_ih_ the foliewirag 1:-asue of the E321ttiery I3ireet.Qr§r__;ihd Book a1::)ng' with ax). 21pp'ropriaie a_p(31_€)gy. 9 " ' V'

3. On behalf 0f ASs()c.:;i'a.t:e}5{ V had taken advertisement, V'c';ES,_h'1i7.1_CI1'i.i5L"1§3L} _;1bQV'e;""rep:1y was sent to the respox1deI3t~- by-.AgamIai1"A.ss{iCiateS s':;ati:"1g that the adVert'iséen€*e11t4_ea:1'I*:ied om'. entirely by _':he v--.Ass§ec:ie1ie.£i ._'i'1§a§1ers";«¢311 their own \.-=vit:}10£1.'t: early.iiigi1ryi(:1j.i£3ene""by' or the knowledge of M,' Nippon Sheevt, Ltd, Ja.pa1'1 (Petitioner ctcumpaﬂjs}. '§'i*:--ez'ef0rr3, the questiian of publishing a ' ;fe'vQ{:a1_;i'c)I1«.._c5f__the concerned adveri'.ise1ner11; 'nor an '::1p(3§ié)§§z'E>né3§é:'3;g tendered does 110': arise. The peiéticunea' also X-¥I"C)iif3 1:0 the " ' . V : S :e;é5:;p_0'1'1dem:§s<>11e1t.<)rs by way of reply to respc>I1den.{',ss rﬁmtjiee. iihzih As;e{3{:i21{_ed '['rade:"s; haezi ta.ke.n out an A 1 K?vz<C.ll~ 'Jz a.dvertis<2n1€::'1t; on their own wﬁihoui. the iI1V(>Eve,mc11i. of the prat.it:i(:»ne1" crzjmpany.

5. Affez' ail £:(:rresp0r1de:1ce__--*:bet;'{2w§§i--£1 me parizieés, the resporzderat_...}.Q(igged"W:i"= _}3ri*vai3 c?()mp1ai"t1_t: 8/53 200 of IPC beiwoim. tfiéil "{T§Ll§:t: iﬂ:{ .A P.C,R.N0. 19685/2010 o;¢§:g1p1am1:xg,{_ A ..t}i(~:

respondent in the c0r;1.p1aiHV1,.--i.;é," the_p€£itfiof1(erA.ﬁt':'1'<~:iI1 and Asséwciwted Trzxdegﬁ-;:M«' the offence punishable: of IPC and sought for respondents.

Le211*n€:+§i iriai Court after recording the sw0A1'i1 " complainant and taking 11()t3ﬂ 0f'~i:he féplyﬂ 11(::ti<:,€ SEIIL ordered isssuance of 'SfL1i'T}ﬂif)£7xS"1f:(5"vf{.h(3 2% res_p011de;:1t: before it for UCIE under se:::ti0I1 500 cf IPC. It is this 0f(i€l'..(§'f.VYh€ trial C.()urt iilat. is Called in qL1:::s€;i0n by .. :1' ~ i I1VC:" }}€§T.itiOl1{ET.

Lﬂafllﬁfi :~x:::1i<3r cougasesi E311 Udajgs H0113 az*g,§'1.:£i1g am E}§:}:z;1Ef of the §§e:i:ii'.i0z'1e'::* :::0mp21:13:

-aw (1 ss11b:11iii;eci iihat. the &1dV€i"I',iS€II1€11i' in questicm. was; i'_a}.«:en out by Asss0cia{';ed '1'rad::rs3 on their own and the pei'.ii:i0r1er c:<)mpan:,? had no make to p1.a.y in i:?r1.::1f;..j&~zj:t1.V_ s:=3:c:(>radIy, an behaif 0f Ass<w:.izu.<:d '"Frad€.t"%_s, '11{>t.i{:e was also Sent to the res';3()1_31icé_ni xvhféifciii ,ii'Twa..§s clearly indicated thzli; the 21d»-*er'i--:.is€::iz(21*1t. 11,1"~r:j1i:a:5§*i.;ib.;n'ig' was ieaken out by Associ21§;<_:v_Ci~ without the invoiveméém, of

7. It is also senior' counsei that cannot be termed ass 'dislﬁa to attract". the offence 11. / s 500 of 1'PuC._mQré' sO'xxIi1.(§i_3 Comparative adve1*tisements h21ve%3. bf;'.C(}3}]€ é'zlmQSt.. {he 1i.f<-311118 in t.oday's business ' w0:tIVa --f_0:'.1',h_é" survival] of the 1:1"ade1"s and {therefore the tiriai'C(>u1'=% jw;§is in er:'«::>3' in iss~5ui11g SLlIYiI1"i()'f11é~§.

Ye;:1:, an.c)t.her submissi(m made. is t:hat, the " i;1"_i2i'i~«¢ r;.:0:;1ri: llaass wmngiy made-,1: em Qbs5:::;Va.tic31a mat:

tghﬁtm is am a{i:<11:i.i:~ss;i:31n mratie by the pet.it:.i0:1er in {hit 3%, /4 MM reply z1c)t'.i<:::: 96221. ii} the respcbnderlt zmci this iiseif is an crromitous <)bservat:i011 of the t'1*:i211 (:0u'r't.

9. F'u'rf:h€r s;ubmis3si0n made is £:h21f,. hafiw trial court. c0z1s.ide1'e<:i the t:~.ni:ir<:% r:121t.{:1'i;a3§__ before it. there would not have beg}: 21r1y--'f3':ic:~a:si:3i'1. id:

the trial court is take: the vieizz '£,i;'1_'z>.i';' ii; tglié I'1(}UC€'. the petitioner has pubEica1::ion. Therefogffe. _ (:0_v1z11*t' "did f'1<)f[L§appIy its mind to the as such, the impugnevd'_ c71j§1er:"'E:ééiI1$ioﬁ in law. M()1*eo:'v%e1';. Ey the trial court is aiso C011t.1'ar§ by the Apex Court and c':VQui"ii'i:;§ _§§§ﬁ)e(:t of taking cog1"1i:zan(:e where in the complaint is as r<=;ga'rds (is:f"amat.i:3}1--;

he dedsions esiteci by the Ieazriaed senior " c:cm.1f:se1" to sxzpport. the a.fc>resaid 23.rg11men€;3 are {he which 21.1% I""(f?p{}1'"i.€{i in {LR K£;:1*I121f:21ka 2085 980. '": 9s:»3 {:3 K21..1:LJ 223. 1.9396 {6} 3:15: 2:933, AIR 1.992. SQ %x 3", W, Q1 , 18}5. 2008 {8} SCC 77, 2008 (5) SCC 248, 2008 (E. 1) SCC 520. AIR 1998 SC 128% ILR 199} Karileﬂcaka 2163. 1995 (53 sec 1.39, 2003 (32) PFC 307, 19aV9i'».{%_':_w sec 630 (Para 9), AIR 2008 SC 17:31 (Head _ 2010 C1':i.L.J. .3988 {}:{a1")(Head 1\§'(}t.§;«bB].

11. On the other haI1d. 'C_s{}'L'if1:'Sﬁ*} Aravind Babu submitted t.iéa.t;._;1o fault, 'C213'; bE§"«§'DiJY£d with ihr-2 order 01' ;__t.he C0.11rt the advertisement,s t,hat""'Were-- f;:_{ViV€f1 : iii _t,h.e Battery Dir'ect.0ry 8: Ye;3§1'._ Bo(;i{V'ii'séf:i' iinatory and it is p{3._§ssi-b'i§ .,;..*§'--._ t"hfégx2g5"=..t.i1e infererlce from the .:1dV€I'1iiS<"§i¥14€l1{. fl;-_a€':.i}1r::'"'_;1civert.iserneni. taken out was a .«:i£jspé1ragi11ge";:1dA. defamatory in character and ' _ pr0d11c:1: of the 1'eSp0:1d<~:nt has been smm 'iI.'V.i --1:{§§\K?' esteem": in {he adveﬁisalneraf. and thexfcfdne the 1'.ri.a1 (:0urii C0rI1111itt:ed no <:rr'r;)1' in issuing X1" si:fnmo11:=s to the p<:t.i1:i0r1€::*.

12$ Z,.::%2-mmd C(}L1E1~f:3€':1 for the r::s3p:}z1{icént: E1L'S{3 reibrrezi Elsi} tbs:-2 €X{ft§1EiI}§"_,_,§€? of ;';<3't..i{::£::<_'-s- E3et4:ra:e:<2r2 'Q16:

'ff,

1.

{'2 ro$p():1de:'1I: on the 031:3 side emd {.119 two a<:<:usod before me tﬂsriai ("mart on the oi:h<-2r and 1t=,fi~,rri11g to the reply not.iC<3 sent: by A:~3so(?i21t,ec1 'I':'ac1e:"s5 3:11r(.)'L:gh._V Aga:'w211_ Assotitiatcs, ssubmission made ;_. pubIic:aI',io:'1 of the advr-3r't.iseme:1i; Wham b€';;€1'1* in the repiy 1"i0{Zi(.',€: and s11ohL-._ iiheo justified in ta.ki11g r1o'é.e ()f §i';.r;x reply t1OtiCC. ' A ' 1.3. Learned (:("i11V:oh:ss=,'E~o_ zoo.s»;)oI1dcrnt4 also pointed out :T.r_1 oxxestioza the logo of theVp'éi;'i1o_jo:1e'r._o@_n1p'21:1y also found and l',I1erefb1*oV_i.'t. 'obviouS'--tihzaif' the petiticumar also was a

1);;11'i7:;_ 110 11110 _ s2?1id ad\}"t§r1':jsenH:1at, and without, the:

pe":;§tVic)jo;er'$..k11owIVé'dgge it was not possibie to put the _ Iv€>g<3' £31'-v.'{j.}Z":=:%'p<é'E,it,i{>:1or oompaemy in the 2'-xcivertisemem, Under t}'1é'se CiVr<::umsf,e1n(:93, it ttzmrloti be said iihai. the pe1f.i-t.ioI_1€"1'~. «-"<:ompe.13'1y is totaliy unawar<2 of the aa<ixreé1:{§:_;éE21I1:31'1£. '{'.3.kf3I'I1 (mi: by Ass.'-:»(><:iat_:2d T'1'(%1(i€i',I'E$, A3 H} ssueh. the irxapzzgrled csrdez" ('sf the ézriai. court": C3113 far no inierferemte.

'14. Leamed couzisel for the 2'espo11de1'1i:Vuaé..E.:~3e._ zarggued that, if at ail the pet.it.i(>':1e,r is :»i1ggrieei?eC1;»..'_'i;he _;. pet'.iti<>ne'rf C(}I1"1p{:1I1y has <-ﬁver}; 0pp(>ri.Lm_.--i'i;y~ yéifgtiﬁ the c:c:mé:eI1t..i0n. new raisedf I:>ef0r'e thee .t--5ria'1, ()'(.)'L'1"i"{"'£V~'1:,:'£'"}_d':1"

for discharge.

15. In support of ':~;:,;};)rnx1l-ssion, learned cotmsel pieicted "'§Y7(?1'I«T:1I13£(,3C Apex Court: 2002 Sﬂ.C.2653 and also on «in AIR 1957' S,C.85'? and 1att:e_r d€C1iSiuUf1V'€V£1S cifed' to contend that, exren. th0L1gh pe--ﬁitit5'r1er cofiﬁbany 1'n:::<:>r'p0rated in Japan, tV'1'1_(33'e'§.§~3' 2f1{)" b'a.;1j .10 proceed against: the said tzompany if the-..__(>f£}er1r:el= committed within Endia. '.E.'he;:ef0're, IsfL1b11_1i:s.ei(221 made is t'he1t the petition be dismisseci. ' E6. 113:; She light of the a'f<:«resai£i (i:::;>r:1t<::":i.i()12&; " ";':$':.:£. {<>z*w2u'<i. 2.¥.f1c3i:I':e.;* the E:réaE (131,: rt". was; '§1,25«;{;.i.fTi.«e:c,i in issuing S1,II11I110}3S to the pei:it.i()z1er is the point. for {f:{)E'1SidE3fE?U{.i{)I"L 1?. 'i"E1e p0ri.io1': of the aciver£.iS<3n1i:2r1t i',}1a.:31.;:s;_V_ g§ive'n to "(hrs private compiaim: being _ th<-2 resporldent. reads as under:

NIPPON SHEEP GLASS CO. IVLT}/73T):«'§'J§5;152?»1§"'I A' BATYERY SI33PARA'I'(3P. p:v1S:g>i\'r-- "BEWARE and C0:\2iE->{xRr«;** A1} White Sepa1'r2§:{01fS'-_Ar:+.:f _ ' :Sep;1i*a_t0r_ is over . 3:"3.yL<éa§:i:f:V.3:?i*e3y:§':1<}1fechno}0gy V W.§iI'€3 L'§'fV Ciaims BEORE USING-...

{:0 be mer1t.i0;:1Sd that the resf;-()I1':1e'f1f, herein a.1S0 h.a«:i iakerl out an " é:ci2z§z1't.iSe:n1SI1t, earlier wherein <:()z11p211*e":{.i_v£;z ﬁgures x.§.2Sa*c>; givexa in I"€Spt'3.(,'.f.' of the reSp<):'1(i<:=:r1i:'S precinct. i.€:. HirS(??p .2-méi p<éi:i1:1f:,>r:e::"S p.md1,1:':i, Imzywrz as SPG zmd ¢:,/"

two ()€'.hf;'.1'Es vi:a:., PV and PE. In the zidveriiisernemt. that ha.-is new been} que--s3t1'cmed, the c<)r11pa1"at.iv£: iigtirexs are giver} in respect, cf the p<2't.i"é:icme;"s; pmduc:t, SPG. a-'!:1:;1_V thai of the resp0r1d<;>,:.1t_ ix). Hi~»Sep. N0 said acivert.iseme:m: the1*<2 are expr§§3sior1s* 'i1'E:a{:"Béxxga:ie and Compare' and 'Beware :31'?-, C»1aim's' 'Check the data before usi33g'L"--~ .V.Neve1=the1eS?§_. 224194.73}: at the iegal not:i_ces c:x;chang¢_clV"'»be'tween' *i'h¢ gféarties revea} the fcdltwwixzg.

19' '.Fhe_ :'espQfi{iét:{ notice of the 2%} : 2'1(t<:tisr;§d_''i::1' "th€--. trial cmlrt. Assaciatieci Traders i:_h'af; é;Ef1é "pii_b1i(zat.i0':1 of the afmesaid 21dwé~;rt.is::n1e:1t,"*w;1:=3. _disparagi:1g and defamatory in ' xié1i;.:_;re:V_Vai:1t_*1._ Sircka t0 deziigrairr t;h(: rcspondem:'s 1",1.'(:ld€3 i'11zii*k a1.:ic§--V'Lj§:rt5d11t:t.

'In the reply zmtice sent on behalf of ASSO{T§Eif.€3d '1.":*21{i£3rss by M/ Aga.3:waE Ass:)ciat€:s da':1't1ffd };E3.3.2G1{) at pa.ra.?. of thté 2'1<>\t:ia:::r;*: ii: was: st::1i[ed thusg:

\ t\-w"'.> ~ I \ 'z Ai: the V{'?I°_\f mztset, our c:1ieI1t,s wish to make it clear t,Ir1af;: M/3 Nipptm. Sheet". Glass Co. Ltd, Japata, \.x,.-ham me you lzava semi the n<:3tie:€. are n€it'her ir1v<)1vc3d 'I'1{}1"-- V. in any I]'3a.i'1}"1f.','I' (',OiT1C€I"I}€d with the ' " '"- mat.i;e3r of yGL11* 31()'{.i(:e, si11c?§3.v--.,uﬁ1§,%V adveﬁiszimeni, placed ._ Directiery & Year Book }%%{.\;¢%:4M;_2"5, 1} published on 21.8? Jﬁ1_i':~x;e1ry'A'vf?.xC}}O, piaced by us <2nti1'e1y'vL4L"'0%'1 _§>u_:r" tcﬁ; promete our je.,f\if1hp11t.

instructions M/S Nippon Shcgt Gleiés .' Your if afnéy'; V stated in your i3_Qt.1.e:*e thus exciusiveky : 1i0_t:fV"'a"§ainst, Nippon Sheet; .G1asé{ Accordingly we are A rf:p1;€iI1g ' €'()'y<.>.:1'r notice only on our own bV§:12;11f "a:$ the Japanese Nippan Sheet L;i:d., does "not come into the p_it:;€' amci had no role to piay in the '~r:1é':tt.er."

2'}. The }§)(?'£Li{,i()'I1f2F cmnpany rep1.i<:>.:i to the .. _,_T:€fS}}(}I1{§€?'I1{$S n<}i,i{':<:f-: by 21tid1'es5r:'~sing a §€?;f{t1"' E10 EvE./s::« « . Szzggzr A5s2:<x:i21%?.&::e: wh.i<:i.1 Efz.:2:z:§ if%Er3{3{;'.£Z§ r:{}tic<c=: <f;:":. E)€I*1a1f {E M >-' of resporadcnt. company and in the: nsrply m:s'{':i<::c: the pet'.i€,i011r3r comparq; has sE,21tc:=e«:i thus:

The: advert'.isemen'é. was; placed in 'z:h'e3..V Bzitztery Il}ire(:t.(3ry 8: Year B()()}s: {X-""c:>i;2~S._ :.'. _ ' ' NO: 1.) by M / s Asgtmlaiied Trz1ders, P121221, 353, HE F1001", P1()1;-<'NG--¢'}'7,--'_'. E)'i_§t'T1."--V1'Vc':4E..V" Centre M.ang}am Place;

Deihi 11.0 085 {who .2-;i1'r:_. 1*e:c:€;i";Vi:-"£jA your notice, and to through their {§I.L"¥.\zfOCEl1Z;«':'S}=.%§'i1;{:i"}f§)ly (5fi"?;h€:i:r own sales prorﬁofiori and company r1a_m<~3... jVV€'I e Liéerci' the a1dvertis'e'I'tu:,f1i; Wi_ih;)i1"f Oiz:f"ir§'v()1_\ﬂr:ment." :22. ' _ Wh_ei.hk:r "'ii3V. '--._1",'h§_3 face mi' such maierial piaced béﬁ;\.fe'v figiisa1'"i.. '{:0uri'., couici the trial Court. {j££.k€I_1 c<3gi1'v----:--:-mice and issue summons the _ q:1e'sti€:>--z1':.1f)vs{V1'¢:q11ires to be a11sw<::'red and this takes us;__f0 1:12;»: 'péasiticgn in law.

The Apex Court in the case of Punjab B.21a1k Us E5u:'é3n(ira Pr215e;e1e:i Sinhza. (AIR 1992 .. ZSEE} qiezmiingg 'W.it..h 5:3(T(.)§Jf;', sf Se(?:i:ic::11 482 C1f.P.C anti issuarltée of S1,iI13ID()I'1S by the trial C(}1,l1"E, had observed thus at parafz:

'*5. It is 3.1530 saiutary to Iﬂ()'{.f;3 that juciiciai. process should not be iI1st:rumer1t. of oppression or harass:ment. The conaplgr-ir1't,'---xy21a€< impleading the Cha.im'1an, Director of the Bank by-r;arr1é72rrid. a. lﬁctétst 0f officers. There he-33 duty on the §\zTa;§i.§tracy"'t€r_:'firiclﬂxvhcétherrrt the <:0r1cerr1ed 'lszgaily respmxsible for t1'1e...cf;ffen§;:"?;_ for. (v3ra1j,v/"t'<21f;_V s217iisfyi11.g§ trhattwtttthe law Casts A a ti'21bi}.i_ty 'tsftérrtte against the j111'i'Esi:§(i ;)c:r:;.crrx.:01i:t_1a.é persons impieaded ; t'=};s::: <):"ii}j'V_V_}3i9<3c:éss would he issued. At. .. st,agé." """ the Court wouid be 3 and judicious in exercising and Sh{)1lId take an the rxgétrﬁxéeitat, facts and ctirttumstramtes H1110 .(.'§G~I¢1Sid('H'21EiOI1 b(2£'(>3*e issuing prc)<::<::sss "lest it Wtmld be an ir1st.2'um.e:n.t'. in the handS at the pE'iVE1iZ(;': tiempiamt. ver1d<:tt21 ta hz1rass:~: t:hs:: pe:<r$0:1$ .{1€'t(;Z'{H€fSSIy.

'sz'%x'"::1'irtati<>:'2 of r1z21j€~t:+;i,3r rtsf $1.15-;-;ai;.icr: ezzrid rI1aim'.ena:3r.%e of law zmcl order in the s()Ciet:'y are {.116 prime c)1:)jec1t,$ cf c:rimina.1 _jus3t:ic:.<: but it w01:11d not be the mezms to wreak pers<H1a1 ver}g.gee1:1ce."

2.4. In State of Hzzryzizlzz Vs (1992 SCC [Cri} 426} the Apex 1&Li C:{ f§(}W1:;1' the categories of (?Zé1S('.S w11g'.c_h w(;u.1ICi..give_$CQ'p£3 1014* eXe1"(:isi'ng the power L1/S 482V"*Q'f"Cl'.P.C~..ﬁiﬁdj t.1i§: said cat;eg01'ies are as L1I1(_if51I;f'~ ., "{1} Where the first ':31? cmnplaini.

éyeifz 'if. their fa(:e value a1"{d._ 21.c:(:épi:é'(i" <--:m;1'1'ety do not

-prim2'i" f§1.c:iéF cbnsiittate any offence or V m..:--;.ks:3 out £1' against the El(1CLlS(;'/E}. 9' the a.11egatior1s in the first iIjIbfﬁ:}i:i:i.i(}ﬁ report and other matﬁerizils, if ..e3.it1;,r,. ' ac(é()mpanying the FER do ncyt. CHs<:10se 21 c(}gni:2.:a}:rEe c>iffe:1(:e, justifying ax"; in.ve$t.ig21t:i<.m by p<3I.i.(t:e (afficrerss 1,md.e:~'1* S<:*:c.i'.i0r1 ES-36(1) of {ma Code excéept 1.211631-31~ gm. (.}I'2'jlfjf3' of 2; Evffe-:.gi$i':mt.e V...-ri%'}1i:'1 t.?1tt~. p:.':r1rieu.-' mi' S€?(':tIi{}I": "i;.§E3{j2) of ihtz: C{}€iiE":, 'a 4/4' , , (3) Where the 1mcto11t.:'<>vez't':ed V? e11Eeg,{21t.i<>ns macie in tile FIR or c:0mpIa.i3j1'i':---- and the evidence cczliecteci in 5.-:uppor'€."'-Qf'v"

the same dc» not disclose t.h:e""(.:<3r:1n%_iss§,i()'i1-.'< of any ()i'f<:=I1ce and mzlkér. o1;_iI'.~".2"1 <ta"s3(;§' agga.i1"1.:3i: the .':1(.',C'L1SCd. (4) Where the _..;111eg21;t -- _in--» H 'F-'TR . gig, ii not cons-;titL1te Va. but con S-titute _01f11y 3, no inxrest:'g§;§i:;i0Ii:__isg police:

<)ffic€é1*" <2} ' Magistrate as ::;S§f{§tiOﬁ 1 55(2) of 'V V_ I 4"

(5) .:}.i'l_§.egat.io';1s made: in the or' ggcjiiipiainf. are S1") &1bES111"d and V. ii.i}3ei*~:3r1t.1y i"ﬁi'1§r0bab1e on the basis cf _ :_1<)-'prudent: person can ever] reaczh A 21. :c::0'I1c71L1:;i011 t'.'IE1aii i:h€:.r'e: is sufficziexlt g~f()ti'1'id for proceeciirsg ag.21ir1&;t tht;-2 £i£':{ ',1iS€id.

(£3) \?Vher€ 't:her€ is an express; 1€g_;a.E bar e:1g;r21ft:€:ci in any szazf ihft ;;3r{§v§.ssi<>11ss «sf t:.1'3.e. (baa:-? <3? 'éfhe Actti <*:{:>n<t<:?:r1'3<;=:£i [I.ZiI'1{i€3I" xﬁxictii. ../""ﬂ ' ) a (trim.ina1 p:'0(:c%e?di:1g i1'zs3t,it.1.1i,ed} to this iI1s'£;itu'é.ion anti (é<)1'1t.inua:1c:e of theﬁ... VT p1'<)(:e:ediI1g$ zmd/or wiiere there iss_f;:--

Spfiitiﬁﬂl p1*ovision in the C0c:ie <)hrH cc)I1c:€:r'ne(i. providing c1ff'i<;-e3'{Ei<;L.:s for the grievarxce of the 'TVp.9{:*iy;~ (C?) Vkfhere a c.:1'inv1i13.;§L1*w.%» manifestly aittgncled *..1fr1a1§£ --l."1.§1<3§;.:§ a11d/ or wh€.19e.. f _th e 5 is maiiciousiy §1.'it.eri0r m0tive2 . xxrréfgikirig Ion the accuséd.3}:dj;'--_fwi?;I?_i._«_§i View $pi't.e him due:

tQ_ pr1xg2ii.*e1'V.;gnI3d petjéeAt1:1l:'AgrLj§dge v._\'F(§ods Limited Vs Special Judicia} 8.0128) the Apex Court ;_r_<:'E'L?_rri11g "ta------~t£1e asprect of summorling of an _ V2:(§CL;Sé:v<jl'i:i":1_ Li;rim.§n21I case had this {:0 say: "Q8 }:.S:umm(>r1ir:g of an zicctuseci in a ,. (;'£'I§IIfII1%}1 is a seriouss I}:1e1f.f.€1'. Crirni11.a.1 law cramzoi. be set into motion as .21 mai;t,<-3:' cf <:::_)u_rse. it is; £101: mat. the (:c;r:ap1air1am:: 11.213 {:9 E3:f3ng r::anIy twe wii::'"::;é:-3:§e;::e Eli) 5+;u;::p<3:*i, £1,153; 2::}§<:%gz1i:i<;::':::s in F' gt';

3% ;j'*«,;),.. »- 1- I') t';h.<-: ctorzlpiaim; to h.av<3 the (:ri.:r1i.na} law SE11 into m0t.ic:m. The order of the:

Mzagisirexte summ0:'1iI1g_§ i:1'1e accuseti must. reflect that, he has applied his mind to the facts of the case and i'.h.€ }2r5g " appliciabie t.he:rei_0. He has to the 'r1atur£-: of 21I1<:g21t4ior1s:"n1'a 6£'t: .111 ﬁ1fTi . ciomplaint and the exricieﬁcc -'Q{)i.h Gzffcﬂv. and doczxxmentafy in St.1fJ"}Q()rt tihe1*cr)f é}..:1c'{{ ~... would that be S1lﬁ;iCi«if§11.tu for compiainant "'V~$z.1(:_£:Vee_d :j:1 L"..bringi:£ig'AV charge home to a{:c{1sed {'-."'i3 not that the 'Ev*£¢3__gist:1'éii.é'i.§ a sti;1.c11*.:I 3.15%-ct.ai:.0r 21 ii %''ii§1.e : "i;imVé*fi.; af "r-eC--o1'd{1' of preliminary £i~:.Vicie'n<.:e = 'fb-.<:4£1:-Jféw .S1.i1I1'rI1OI'3iI1g of the accused N§é1giS'i:3jaté has to carefully

-scrutiiii_se*~f.he'- évicience br0L1g;ht on r;_ecc>zw:t:1 eziitiv' ---------- quay even 11im.sc21f put s:g.1:esi:«i_c5:;s to the (:0mpEaina1t1t: and his «x7v'ii'Vi2vr.:é_s::=2;é§2é;. to elicit arnswers to find out .,f§é*€1thfu.1r3ess Of the a].1ega'£,i0ns er "oi:_1*ie1wise and then e2s;ami:<1e if any V " offenzte is prfr71a_fE:u::ie committed by all or

21.I1§: of the accused.

_§*E(} zizmizig E':E1<:: .f\='I&1§_.§iSE1i'21.i€ (ran <i%:~_;<_?§?1e::__rgg'e t:h::% a<::::.1:e:;e{i at 2111}; stag:-;% {zf the triai if he c0r1si_d£:'r's; the cthziige U) be grozmdkiss, but that does not 111621.31 that i:h<: 21<::Cuse<:i cann()i4 appmacth tile. Court. 'L1/S 482 of Code or A1122'? L>i'__ifi'z.;c} C0nSf.ii.i1iiic)11 to }1f;1\»-'"63 p--1?<)<%e{a2d:iig'V:i' quashed eigainssiz him Ccimpiainii does not 0it1tV_ €my ag21inst him. and stiii V'unC:i'<:1"ig0E' the agony' of a c:I'i~r;1i11aii"t,"r*:'al';"

26. As Ifagardsw taking out C()I1f1ITf}€31'(Ti'c11"VE31:CiiA7i. in the case 0fTai:a Telephone Nigam £.§n1it€::§i _'5VVV'S.C.C. £39 the Apex Court of Tata Press Limited KY1 engzigiizg in pu__':;5Eicat§or1 of _:z1i,a ':'e1.E_-aw Pages, . 0b_serVéd. .21 commercial acivertisemeni, is a form Haf"3}3e3éc?}*v_v..a11§i'""Comm€1'cia1 Sp:-;te:::h"' is a part of the freé'd01"n (Sf speczch and eXp'ressic)I1 gi1a.ram',ee under A1i'€;:imgf,1é"'},9{1){a) 01" the C(3nst.ii:ui.ic)n and went": on {:0 Aiijﬁiiti thus in p&1I"a.g1'Ei1ph$ 20 aiici 253:

9% ~,,...-F' ' / ra "Advc3.1*tisi11g is; (:onsid€red to be the <:(>1'11r::rst:c)r:<:=: of our ec01"10m1'c sy*.<;sti.e/I11. Lav.-F pricres for COI"1S1}.H':€I'S :s;:.re2.*: Liepérndent upon 111215553 pmduction, mass producﬁiion .' is <:iepf::'I_1<:1e11t: upon V-'{}1'EZ13]1€ sales, e1:'::d \Ic)Iu.me sales are depezxldtsnti advertisillg. Apart from "

the free ecorlomy in a __ d'cé;11<)(:r;:i;_i.¢' ~ (1OL1I].ii1'y', advertisirlg L:2,_1'f:~,_ be the Eifeblood of free m§:_@i;1§__p.q}r'ing ~1:r_1:Q_si:

of the (testis m.;akiI1.g'»ih:~% meadia wicieiy 2 Vaiiable. Fbrj e:'v'ciVeinc--:qfat:i.~Cpress the adW:r_ti-sin;_;_§ Vcralctiai.

\fv"i't}3£1,1}W= 9 « Q" V ii-h' :: rezso L1 rces é1,Va';iab1e' «"{3r_ expe;1i'di{:u,re on the 'news' wOL1}€:i. de€:.Iir';Vr§; »W--h_it:h may lead to an

--€;'1"OSi(5i:_ 0f-Cgtliﬁitjf and quanttity. The (1»Q$i:..M_(3f to the pubiic would i~E_Z1C:}T€(;"gS'£:E.__ theareby mstrictilag its . 't§:§'r;2Qci:;* ::i."i:'i(:' avaiiability. VAdvc3ri:isi:1g as 21 'ctornmzercial s::'>e3e<:h' has two facts. Aciv<:rt.isi.ng which " 13 E32?) HHOYG fhéifl E1 (3£"),'f1'k1'1"E€1'{3iE11 t:r.21r1:~';e:a<:i:'ic3:L i3 'n:;.mr:%t:he1es5s dis§.se.r11é1':.at:i<}.z.'1 <2? i_zi1:f<:s:':1fz2:t:i=:>:'1 rt:g,§z1r€ii:1gg ilrae priazimzi. ;::»:1'ss*::-7%1*I'.i:~:;.::%.*.<'§. §'L2E31.i<'r ai: §2:.:'g,{i:

3"?

is be11<:tf1'€',eti by the i:1f<)m1:;H.ic)I1 made eweailzzble t.11rc3t.3g11 tile 21cive,rI:iseI11<:;'1t- In 21 d€i'f1{)(?I'Eii'.fiC <:f('.OI1(}iTk};' free": flow of (.'C3I'I1E"I'1€',1'Ci3.l i11fm:'m213:i0r1 isw iI1disp<ms21b1c%. T}E1er<:t Cannoi; be 11c>11cé§,;£', and ec€;;1c>mic.z11 Inarkeiing the p'(3'i;i1' (§} b .

at: large without being ;b'y_ "

information dissemjinat.e*vCi. __ * _ uf,h . adveri',§s(-:n1eI1ts. Thé» -:{(':r;x;1o11A1.i(?. __ V in a democracyw0L11d____iﬁi€.._h2;:1di§fé;1pf§§éc1 w1't-hou_t: there 3. : ciﬁfu "Comma:-(:ia.E ' any restrain.' of affect the f:':;:1da.méVf;i'fa1i:41'"ight:unciér Article i9(.1)(a) 0I1 thé of pmpagati011, _ -p ¥.I]"_)1i("?.§':'d'._>1'VC)1T£:"i.l{1d7 Ltiicuiaﬁon. "

j'l'h:e High Couﬁ; of Delhi in the case of '"('_xOd_1fej""' Lirrziifd Vs Re(:1<itt: Bsztlckiser (I) L:ir1"i;i.€_:«*:%d.V (2006 (82) PTC 30?') ctorlsidercd the H ci::.az_§;]()}é»':%31c:11t. of Eaw on the Compmative £XV€ii-?{%ri,isé:n1em. in t.hti=, (?{)E_1I.1'{i1'}%' a..1i3ci 0b.:'~3<=:3'ved at paras V' a..1.1s:l .23 tzlfmg:

w'-

__,/A f ~..> +2 "9' I)eveE0pn1ent. of iaw on the Comparative Adveltisemerlt. in this c:<3um.1"y", is a receimi, phetncxmerion i.ho'Lag1a"--- abL.mcian(:£': 0fj'L1dgn"1»z3.n{: of the c<>'urts7§:rj1 England and L'r1it.ed St.21t§:¥s""oE'. are av.21i.Iab£e. Co'n1'parat.i%.<: :§tiv%3rt'isirzg>;"

is 21cive:rt.isem€I1{ sWh_L€re 21" party advertises his goodes ser\?'ia?e'S§'T--V-by '; comparing th.eI2.1" with 'g(>b'dS 2_1'r"';¢:1. scrvic':'e:i-:.~' of another party} Thi}:-:__if:'-3 gei}:é:'_ra.1M£§r_Vdonc by either Ap_r0jec:§:i.:1'1g. ih:§1'~L_t:hé é;d}?%§r'£:isé:r'S procixlcjii is}1€jf'V:_dr' siipé1"3G1*----qt1.211ity to that' 1§:0'a1i1(:t. or by ei€V1*'1'igréji,in;§* :lj§L'h 6" -qu.aiitV "ef V ihe compared VpArodt.1ct."v'f., '1'h'€:::f¢'"u. 153' an underiying aS::~aL1mpti:3.n J the comparative

-- .adverii3ingi3ef1-eﬁ'ts the C,0nsL1mer as the cf,Qnc3u111er" to knew of the two V' " .. V --p1*edL1éi;S_ and their comparative f'eé*_r;:1re§;/.1nerii.s. New or unknown Egréinéis benizfit. most "from comparative ":a_ciwJart..isi'ng becausse of the p0t:em.ia.1 for 1'.r21:1sfer of the intzmgible vaiues a1ss<)Ciai.e<i Wiitfh the C.0m'pared. bmnd xsarith 01" in the IIEEW b'ra:1r:L Cc)m;>-a:'21'i;ive 21£h;c%:'fisir1g; has bﬁéff (3:11 :3 FI§(}F€5 wiciesspread, pa.rt:icu}.21r1y in fiercely c()111pet:iti_ve 1"I1a1'kets~3.

'£8. I may at the <)ui's::tj that i'h.f;f (',£1I'C1iI'iEi1 principke t.haf. the aciV€r'i',is¢:f""

has righi: to boast of its f.e%chI1c)l<_3giﬁi'211. Supesriority in comparison W'it:'11« .pr*'g)d1_1.={t:if4'V:v' of the c:0'mpet.i't.0r. Hf-3 (:ar;1::.'dC: §'§121'i"e hie; gooda are better' 'i':1}.an Vihfft. of c()mpet:it0r. However, he (3E'aI1I10t dispar;*s'§;-;g_ i;,héW of Com petitor. Th é"i'<:'f§)ré'; , 15 an insi;1ue1t.ir;g"' the (:0mpet.?{t()1«i;ij:3' 'Vpfc2d2i{<:':' siu::h* ' 'a-----~'i1egative « . < .p£;rm.£ssib1e, The a'CZvueri:ise1;_ ' may highlight. the _p0si'ti'*..-r<~:. his product; and can §§v'e:r1 (:1Véiir1'ﬁ.....'.3h§¥\t4 his p3.'OC1UCt is better cc)n1pef;it:0rs. Such a si;at<:men'£:

"i:§<§%T~.1¥1:_11trL1e. But while doing so, he pe'r'n1ii.{.ed to projmt that his ,.C(")mpetif;.0r's goods are baci."

28. \?V','r1et1r1<;ér 221 p€iI'S€"H1 er1t:rus-stxzci with the:

u bizsiziézss; 221£a:n1e is :':::$§3<3:'asibIc2 fer "£E"1<3. c0:1d_u(:f:; ('Jrf 'r3':.:5;i:3é3,sss; G1" aii ﬁle p££l'ilI'1f£iI'S on Em: ;g;r:;>u.:1{£ of In the warld of b1lSi1'1EES_~}S, Ehizigs are ()f'i',etn done which 3.1.? betrayais of c(>':1ﬁde11<:<2 and de.C£3pt:i(:»'r1s which arousr; moral. i1_1dign.at.ion, but are r1evert.heIe S:; civil w'r(3'ngs which can 33C"MI"i'§fht ('fd Civii Courts and are not Zirinf1'es;" vv1}':1_iC}"r ' (::-;m be punished by.»é1-.._CriniiA:1_a1 C{3:;ii*t.', .__v Not. every immoral act j_'S.._(3riminaIi~aflxtiv'it is an abuse of f£.1ﬁze:j pI'QCé'S'S. Of '"&..C0ur%."*£:0'A"

attempt to creatéagi to compel men t0""'(2r§'1":f0:f;11_ f., L3 ﬁigh or {Q é;>i€:bu_t,e their p1'(")'n1.1'§€+;:-2.. High Court, €59 prexreﬁt spiteful crimizml pri)s<:c:ut.iCsns"" ii:-:7 " "a.§':ik>ns xvhich, though

-s.t:'ic'€'.'i}',/' c:':wL§hd£?1o€1.i'ablc, yet. :10 not 3,_mu:_1nt. £()'~---'3,-1+A3:;'71es. has jurisdidtien "£10 " * .. V int:er'f£;fe 3Q. 'LA'i7_'fi_e af01'€sai¢:i p0si't:ie:)n in law both as 1°eg21rd_sA':.s<:<>pe vi" sectior1 482 01' Cr,P.C. anci the 1é.}gC§i«}1<>0d of ati:rac:t.i11g the Off€I1{f€3 of ciefamation in _}_:5e$';3&%<7t. of c:orrap21re1t.iv<~3r aclx-'e1*i:.isse>:.r1'm3"1is fiféld in {i:>njm'1<:t.i<>:1 wiiih i',E::=: ':§1a1:<:=:ri3.E pimtesci in tilisis €3Eifi§€ 553;) % ¥ \..z 'ME to sshow that the As3s0£:iat.€d 'E'1"aders "had Cat.egc)riC21__11y ezcimitted in ifs 1*erp§1ja z10E:i<:e to the resp0:1e:1ent th e1dve,1*tis<3'me11t: in q_uest:.i€.m was i:21}«:<:'r1 o12f£i'b}f_"'ié1?i::?

Assoctiamd '1'raci€~.;:s 01:1 its <)w1'}~*':a"ndA the V;u)éii:i(i':1c:1j Company" had notthing to do "

E\/Iagist;"at,e whiie: passi':1g t:'h,_c"'=ibm})uggned_j "Qrifi*-::i*"'1()'}€at sight of all these me1i"i:::f_i21.}s.VAeifici L_:t10Whe1'<: ii'1'*thé repiy I10U('.f: the petitioner .A}S1.'.V.?§1i.~_f3ci that the:

pL1b1ication feV5;Ej .'i;aké:r1 goat 'at° i..i_':s_irifstance. When such is f.%1e.:-j§)§c§f.ii"rc draWI1 from the maiimfiai }5'1Tas*;§f:d Efef<31jé2.tjhe iriéiivcourt, the trial court could 11.3:"11av'e._igﬁar(éd_T ai?.»~"these materials and gene en. _*;.:;?»» Qbsseﬁrxa to 7'th€-5- (:(§nt,ra1ry that the petitfiotzer has v"i'.}1§: pL1E'§'i€'ai,i0n. N0 d0L1bi:, the pub1icai:im1 Assocriatcd 'I'rade1*s as having been p1f1~t:, (111 {')'W"E3. and the pe1':'.ii.i011e'r company had :10 V utiole tc-'play in i;hat. 'Nex-*(~2'ri:11e1es$, the iiriai c0u1't:we:r1i; "'..<ii1'1"f.<i> .is§suc; th<:": pi'()Cf.'fSS wit:h()1.1t z:<3:_1sic1eriI1gg;' all i'.hE':St3 ' " 1I1:5xt<;é1'ia.1as.

5; 3 K'-'N_W,..

3}. This court. in '{',h{'.:':' cage: of S.P.Bobati and otherrs Vs Mahzzdev V iI'1iEpE1Xappa I.at"t.i {HR 2005 KAR

980) has held whﬁe d€::1Ii;1g witih Sect,i()n Cr_P.C.% where: qu21shin_g of 3 crimina} pr§s::€t34di%igs was sc::z1ght, that it is the duty o__f...i:.]:1__e c:<>ii::fi:"

the proceedings in ordcsr to prex¥£%;1t7@1i3'&1séaof 1:$1'QcéLs~s of Cmui when a prima. fa{:i€._gi'éxse ishnot Vrna~€ie'~..()i:i..f(§1"

an offence. It was further he31d_:'th&*:.,L issue-nf p.:3o(:ess was justified oniy whéai Ta pﬁinia '(Jase is made out for the 0fft34:ii:e_s aEiég'éCi~a:1'd~«1:f1Qt Qt.11é:t'\Vise. _' trijci;i~.j11dgs: did not apply his mind to the "materizstlswjf:1aCed'=I9éVf0re him and also did not:

take :10t<»:§'o_f %theVpQééiti<21i"_;i11 Law as regards issuance of pro;::;cjSs..t0 aI1'»aVc:t::1-sed in 21 crinlinal czase. Therczforeg '~_11a'viﬁgi,.g-Lresggiird {:5 """ trcssponsibility caisi: on the 'EVli:£g§is§t;v:?:e.t;e{ it)' ---_find out as to Whether a c:0r1c:2r:r1_ed be icgaziiy held resp0r1s1'bie: for the gift?-;%z1ce.:5' {:_hai.rged._, {nerdy iSS'L£i}1g tlrm S'L1I'1"1£}1{)I}£-3 an the ~»1'3:3.s:E5e:"{:3§1'::%1é3 c7QI13§1zii1it;. and sswom :'5E;ai:emez13;. wit,ho'u.{ 5?

'-(5 ,.,,./ _,,.x 10c)k1'r1g to the facts and C3i1"(2U1"I1SE'.E1I1C€'.S, wit,h_c)ut iaking tinto aCc0ur1i: an the re1e.Va1.1t f&1C't.()3."S, is 'iz1_3é~ Gpiniml. a seri<)usi; error c<)1inm:itif;e.d by thg-3 t::'Za.£ A€:'t3v: i*1<t.

and t.k1€:1"t:éf()re I am of the vi«:3w..i;.i1_;1f, that order of iﬁsilillg; 5-;1,1mm0nS to the'pe£i_i:ﬁit}:1eTf~.iS 1...i'ab1t: "E:r;{7]A be sset E1Sid€ for the e1.fore'mé;}._§it1ned

33. The petit:iQz1 is the in1.pugned Qrcier of V taking c:c>g:aiza1_'1ce arlfgi" ﬁetitioner in on the file 01> VIII "Bangalore City. Stzmds quashedf, '_ 34' Le2i£?::e_(§1__«c,oa1t3se3 for the resporlcient. is at ' back the .rec:0rds which he had f;3«'%3Ci'11(:v§i j f V V' mt §E§§§ _ .F;§1?'1':

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Karnataka High Court